Deepak Saharan vs State of Rajasthan

Govind Mathur, J. - This batch of appeal is directed to challenge the judgment dated 27th October 2015 passed by the learned Single Bench holding that the Court is not required to sit over the wisdom of expert committee that considered and examined correct answers pertaining to the questions asked in a competitive examination.

Learned counsel appearing on behalf of appellants while referring to some of the questions pointed out that the opinion given by the expert committee is running just contrary to the established facts. As an illustration, reference of the question is given wherein a participant to the competitive examination was supposed to answer rank of the State of Rajasthan in production of pulses. As per the experts the correct answer was option (3) whereas in different documents issued by the Government of Rajasthan the correct answer was option at serial No.(2). A reference to another question is also given wherein the quantity of sugar is asked in a candy. As per the petitioner, it should have been 70% but the correct option treated is 75%.

A detailed reply to the writ petition has been filed on behalf of respondents and further additional submissions too have been made. The State in its additional submissions have given details to substantiate its stand.

From perusal of the details given we are satisfied that the expert committee adequately considered all the objections raised and then arrived at a definite conclusion. We do not find any such drastic error that may demand interference of the Court even by ignoring the opinion given by the expert committee. Without making any expression about correctness of the answers to questions and answers in question, we are of the opinion that this Court is not required to interfere in the matter where two opinions may be available with regard to correctness of any answer. It is ultimately the expert body whose wisdom is to prevail. In view of this, no interference is required. The appeals are dismissed.